(1.) Heard Shri Subodh Kumar Shukla, learned counsel for the appellant Rishi Tandon, Shri Nagendra Mohan, learned counsel for the appellant Dheeraj Srivastava and Shri M.Y. Ansari, learned A.G.A. for the State.
(2.) Both the criminal appeals have arisen out of a single judgment, hence, both the appeals are being decided by a common judgment.
(3.) Instant appeals have arisen out of the judgment passed by learned Additional Sessions Judge / Fast Track Court No.5 Faizabad on 31.3.2007 in Sessions Trial No.807/99, State vs. Rishi Tandon and Dheeraj Srivastava, case crime no.1398/99, under section 302/504 I.P.C., Police Station - Kotwali Nagar, District - Faizabad, whereby learned trial court has convicted the accused-appellants under section - 302 read with section 34 and sentenced them to undergo imprisonment for life and fine of Rs.2000/- each with default stipulation of two years additional imprisonment. They were acquitted for the charge under section - 504 I.P.C.
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